Section 19 in The Rajasthan Land Revenue (Allotment of Unculturable Waste Land For Development of Private Forest) Rules, 1986
19. Repeal and Saving.
- The Rajasthan Land Revenue (Allotment of Unculturable Waste Land for Development of Private Forest) Rules, 1983 are hereby repealed:Provided that such repeal shall not affect any order made, action taken, effects and consequence of any tiling done or suffered thereunder or any right, title, privilege, obligation or liability already acquired, accrued or incurred thereunder or any enquiry conducted, verification made or proceeding taken in respect thereof.
